Bombay High Court
Ramesh Sitaldas Dalal And Anr vs The State Of Maharashtra And Anr on 4 January, 2023
Author: Prithviraj K. Chavan
Bench: Revati Mohite Dere, Prithviraj K. Chavan
Digitally signed
13. WP 137-2021.doc
by RUPALI
RUPALI RAJESH
RAJESH WAKODIKAR
WAKODIKAR Date:
2023.01.07
11:41:25 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 137 OF 2021
Ramesh Sitaldas Dalal & Anr ...Petitioners
Versus
The State of Maharashtra & Anr ...Respondents
Mr. Niteen Pradhan a/w Ms. Shubhada Khot for the Petitioners.
Mr. K.V.Saste, A.P.P for the Respondent-State.
Ms. Trupti Khamkar for the Respondent No.2.
CORAM : REVATI MOHITE DERE &
PRITHVIRAJ K. CHAVAN, JJ.
DATE : 4th JANUARY, 2023 P.C. :
1. Both, learned Counsel for the petitioners as well as the respondent No.2, on instructions of their respective clients, state that the parties are ready to go in for mediation.
2. Accordingly, we appoint Senior Advocate Mr. Rajiv Patil as a Mediator.
Wakodikar 1/2
13. WP 137-2021.doc
3. Both the parties to approach the Mediator on 9th January, 2023 at 5:00 p.m, after which, the Mediator shall give the dates convenient to him. The parties, through their respective counsel assure to extend full co-operation during the mediation.
4. Awaiting Mediator's report, stand over to 20th February, 2023.
5. In the meantime, neither of the parties to precipitate the proceeding pending between them, before the trial Court, till the next date.
6. Copy of this order be forwarded to the Co-ordinator, High Court Mediation Centre, Mumbai, for information and necessary action.
7. All concerned to act on the authenticated copy of this order.
PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J. Wakodikar 2/2